BABILU SANKAR Vs. SREE PADMANABHA SWAMY TEMPLE

JUDGEMENT

(1.) The petitioner is holding the post of Senior Upper Division Clerk in the Mathilakam office of Sree Padmanabha Swamy Temple. This writ petition is filed aggrieved by Exts.P5 and P18 orders by which the petitioner has been declared as ceased to be an employee of the Temple.

(2.) The petitioner states that he has rendered many years of unblemished service in the Temple. In the year 2023, the petitioner submitted Ext.P1 complaint dtd. 28/1/2023 to the Chairman of the Administrative Committee pointing out certain irregularities. Instead of enquiring into the complaint, the petitioner was issued with Ext.P2 charge memo dtd. 1/4/2023 alleging that the petitioner is purportedly making reckless and baseless imputations against the Administrative Committee. The petitioner submitted Ext.P3 reply. The respondents initiated disciplinary proceedings.

(3.) While the inquiry was going on, the respondents arbitrarily reverted the petitioner from the post of Senior UDC to the post of Store Keeper, as per Ext.P5 order dtd. 17/2/2023. The petitioner hence filed W.P.(C) No.17504/2023. This Court allowed the writ petition in part as per Ext.P6 judgment dtd. 11/8/2023. The Administrative Committee was directed to consider the petitioner's objection to the memo of charges. The petitioner was permitted to approach the Executive Officer with an application for leave.